Bombay High Court
Rajan Products vs Jayant Vegoiles And Chemicals Pvt. Ltd. on 13 February, 1990
Equivalent citations: [1991]72COMPCAS181(BOM)
JUDGMENT I.G. Shah, J.
1. The plaintiffs have filed this suit for recovery of a sum of Rs. 3,06,669.50 being the amount due to them from the defendant-company in respect of the goods sold to them under four invoices dated February 24, 1983, March 3, March 6 and March 25, 1983, as stated in para 2 of the plaint. The total amount due in respect of the said invoices is claimed to be Rs. 2,28,642.50. The plaintiffs claim further in the plaint that the amounts in respect of the said invoices were due on expiry of the period of one month and that the defendants were liable to pay to the plaintiffs interest at the rate of 20% per annum on the amount as mutually agreed. The plaintiffs also claim that the defendants made part payments of Rs. 50,000 on March 14, 1983, and, therefore, the balance due towards the said invoices was Rs. 1,78,642.50. The plaintiffs further in para 14 of the plaint state that their suit is within limitation as the defendants have condoned and waived the said plea of limitation by an acknowledgment of liability to pay the amount due to the plaintiffs and by entering into consent terms and submitting to a consent order in Appeal No. 837 of 1986 which was carried against the conditional order passed by Parekh J. in Petition No. 683 of 1985 filed by the plaintiffs seeking an order of winding up of the defendants-company on the ground that the defendant-company was unable to pay its debts by non-compliance of the notice under section 434 of the Companies Act within the period prescribed. The plaintiffs also claim that in the appeal which was carried by the defendant against the order passed by Parekh J., the consent terms were submitted and on the basis of the said consent terms, the consent order came to be passed on July 30, 1986, whereby the order passed by the original court was confirmed and the period to deposit the amount by the defendant and for filing of the suit by the plaintiffs was extended by 2 and 10 weeks respectively from October 10, 1986. The plaintiffs further claim that all the objections by the defendants to the claim of the plaintiffs on the ground of limitation have been given up or are deemed to have been given up by the defendants at the time when the said consent terms were filed in the said appeal and the defendants submitted to the said consent order dated October, 1986, in the said Appeal No. 837 of 1986 and that the said consent order dated October 10,1986, has been further acted upon by the defendants by depositing the sum of Rs. 60,000 in the court on November 25, 1986, within the time extended by the order of the appeal court dated October 10, 1986. The plaintiffs also claim that they have filed the present suit pursuant to the said orders and within the time extended by the appeal court. They also contend that without prejudice to the aforesaid contentions of the plaintiffs, the said petition was ordered to be admitted by the said order dated July 30, 1986, has been confirmed by the appeal court on October 10, 1986, by passing the said consent order and, therefore, on admission of the petition, even if conditionally, the said debt relates back to the date of filing of the petition Viz., September 4, 1985, when the said debt was within the period of limitation. The plaintiffs further claim that the present suit is filed by the plaintiffs in terms of the machinery provided by the said orders dated July 30, 1986, and October 10, 1986, and the filing of the suit does not alter the position of relating back of the claim of the plaintiffs to the date of the filing of the petition as a result of the conditional admission of the said petition and that the entire claim of the plaintiffs was brought within the period of limitation by filing the petition and also the order dated July 30, 1986, and the said order being also confirmed in appeal on October 10, 1986.
2. The defendants did not file their written statement, but raised the question of limitation and contended that on the basis of the facts stated in the plaint itself, the entire claim of the plaintiffs is barred by limitation and, therefore, the issue in respect of the limitation should be tried as a preliminary issue. The said request has already been granted by this court and, therefore, the parties were allowed to make their submissions on the point of limitation. In view of this, the issue that arises for determination as a preliminary issue is : whether the entire claim of the plaintiffs in the suit is barred by limitation on the basis of the contentions made by the plaintiffs in the plaint itself ?
3. Mr. shah, learned counsel appearing on behalf of the plaintiffs, contended that the plaintiffs filed a company petition after giving a notice under section 434 of the Companies Act on September 4, 1985, as the plaintiffs failed to pay the amount within the period prescribed and on September 4, 1985, when the said petition was filed, admittedly, the debt was not time barred. Mr. Shah further contended that initially the company petition was admitted, though conditionally and he invited my attention to the order passed in the said petition by Parekh J. The order passed is as under :
"P.C. : In the event of the company depositing in court the sum of Rs. 60,000 within a week from today, the petition to stand dismissed.
If such deposit is made then;
(a) The company's advocate to forthwith intimate to the prothonotary and senior master and the petitioner advocate's the fact of such deposit;
(b) The petitioner to be at liberty to file a suit in the appropriate court for recovery of the amount in petition to the petitioner; such suit to be filed within 8 weeks from the date of intimation that the deposit has been made;
(c) The amount of such deposit then made to stand credited to the said suit if filed; and the prothonotary and senior master to invest the amount so deposited under the direction of the court in fixed deposit in any of the nationalised banks.
If no such suit is filed by the said period, the company to be at liberty to withdraw the amount so deposited in the court. In the event of the company failing to deposit the said amount within the said period, the petition to stand admitted and be advertised in the Maharashtra Government Gazette, Indian Express and the Bombay Samachar. The petition to come up for hearing four weeks after the date of the first advertisement.
Affidavit in rejoinder dated July 30, 1986, taken on file."
4. It is also contended further that against the said order the present defendants went in appeal and in the appeal for the first time the defendants contended that the debts were time-barred. It is also pointed out that in the appeal court, ultimately, on the basis of the consent terms as stated in exhibit 'B' attached to the plaint, the consent order passed on July 30, 1986, by the original court came to be confirmed and time for depositing and filing of the suit was extended by two weeks from the date of the order and 10 weeks respectively. It is on the premises of these facts, that Mr. Shah, learned counsel appearing on behalf of the plaintiffs, further contended that by the said consent terms the defendants had also acknowledged the debts and in view of section 18 of the Limitation Act, the limitation stood extended. He also tried to very strenuously contend that there was also waiver of limitation and the defendants were also estopped from raising the point of limitation. Mr. Shah also tried to contend that the acknowledgment by consent, which is made the basis of the consent order passed by the appeal court, would relate back to the date of the filing of the company petition seeking winding up of the defendant-company and as the said petition can be said to have been admitted, though conditionally, and as the debts were within the period of limitation on the date of the company petition, the suit was within limitation.
5. Mr. Shah also tried to rely on section 15(3) of the Limitation Act and he tried to contend very strenuously that he would be also entitled to the exclusion of the period according to the said section. The said section runs as under :
"15(3). In computing the period of limitation for any suit or application for execution of a decree by any receiver or interim receiver appointed in proceedings for the adjudication of a person as an insolvent or by any liquidator or provisional liquidator appointed in proceedings for the winding up of a company, the period beginning with the date of institution of such proceeding and ending with the expiry of three months from the date of appointment of such receiver or liquidator, as the case may be, shall be excluded."
6. According to Mr. Shah, as a proceeding has been filed for winding up of the company of the defendants by the plaintiffs and the same can be said to have been conditionally admitted by the court, the plaintiffs would be entitled to the exclusion of the period as laid down in the said provision. As against this, on behalf of the defendants, it is contended that there is no question of waiver of limitation or estoppel against the limitation. It is also contended on behalf of the defendants that the consent terms or the order passed on consent terms cannot be considered as an acknowledgment under section 18 of the Limitation Act. It is also contended that section 15(3) has no application at all. Now, for convenience, it would be proper to take up this contention in respect of section 15(3) first.
7. Section 15 provides for exclusion of time in certain cases. Admittedly, even according to the plaintiffs, section 15(1) and (2) have no application to the fact of the present case. Now as per the provisions of section 15(3), it is clear that for application of the said provision the suit must be by a receiver or interim receiver appointed in proceedings for adjudication of a person as an insolvent or by any liquidator or provisional liquidator appointed in proceeding for the winding up of the company. In view of this, the defendants are on stronger ground when it is contended on their behalf that the said provision of section 15(3) has no application at all. Even a plain reading of the section itself is sufficient to discard the contention tried to be raised on behalf of the plaintiffs in this respect.
8. As far as the question of acknowledgment is concerned, the plaintiffs, rely on the order passed by consent in the appeal court which shows that by consent the order dated July 30, 1986, passed by the original court was confirmed and the time for depositing and filing of the suit was extended by two weeks and ten weeks respectively from the date of the order. It is, therefore, clear that with consent only the order that was passed by the original court was confirmed. Before the original court, no consent terms were filed. It was the court which passed a conditional order and directed the defendants to deposit the sum of Rs. 60,000 within eight weeks and in the event of their depositing the said amount of Rs. 60,000, the petition was to stand dismissed. The order further made it clear that if such deposit was made, then the company's advocate was to forthwith intimate to the prothonotary and senior master and the petitioner's advocate of the said fact of lodging of the deposit. The said order further made it clear that in that event, the petitioner, i.e., the present plaintiffs, were at liberty to file a suit in the appropriate court for recovery of the amount in the petition and that such suit was to be filed within eight weeks from the date of intimation that the deposit has been made. The order further provided that in the event the company failed to deposit the amount within the prescribed period, the petition would stand admitted. Similarly, it also provided that if no suit as stated in the order was filed by the present plaintiffs, the defendants were at liberty to withdraw the amount deposited by them in the. Now, therefore, we have to find out whether the said consent terms on the basis of which the consent order came to be passed by the appeal court confirming the order passed by the original court could be considered as an acknowledgment of a debt in terms of section 18 of the Limitation Act. Section 18 of the Limitation Act speaks about acknowledgment in writing and the effect of the same. It runs as under :
"18(1). Where before the expiration of the prescribed period for a suit or application in respect of any property or right,an acknowledgment of liability in respect of such property or right has been made in writing signed by the party against whom such property or right is claimed, or by any person through whom he derives his title or liability, a fresh period of limitation shall be computed from the time when the acknowledgment was so signed."
9. It is not necessary to reiterate here sub section (2) and the Explanation thereto as they are not relevant. Now therefore, section 18(1) definitely provides that the acknowledgment has to be before the expiration of the prescribed period of limitation for a suit or application in respect of such property or right and it must be an acknowledgment of liability in respect of such property or right and that it shall be made in writing signed by the party against whom such property or right is claimed. Merely because by consent before the appeal court, the order which was passed by the original court was confirmed, it does not necessarily mean that it could be treated as an acknowledgment given by the defendants. It is an admitted position that though the debts were within the period of limitation when the petition for winding up was filed before the original court, they became time-barred in view of article 15 of the Limitation Act which admittedly and clearly applies in the present case, Even after taking into consideration the fact that the defendants had paid Rs. 50,000 on March 14, 1983, the suit to recover the amounts due ordinarily would become barred by limitation. Even after taking into consideration the facts stated in para 5 of the plaint that the amounts under the invoices were due on expiry of a period of one month, the amount due under the invoices dated February 24, 1983, March 3, 1983, March 6, 1983, and March 25, 1983, would ordinarily become time-barred on March 23, 1986, April 2, 1986, April 5, 1986, and April 24, 1986. The present suit is lodged on December 5, 1986, and,therefore, ordinarily, the suit is clearly barred by limitation unless it could be shown that the period of limitation stood extended for some other reason. Therefore, if the contention of the plaintiffs that by the content terms, the defendants had acknowledged the debts and, therefore, they were liable to pay the same even after the expiry of limitation is negatived then the suit must fail on the preliminary point itself. The consent terms which are made the basis of the consent order in the appeal court, in my view, cannot be considered to be an acknowledgment of liability by the defendants in the present case. At the most, what could be said is that when a petition for winding up of the defendant-company was filed by the plaintiffs, the court passed a conditional order directing the defendants to deposit Rs. 60,000 and in the event of their depositing the amount in the court, the petition would stand dismissed and plaintiffs were to file a suit in a court of law to recover the amounts due to them. It is only the defendants who by consent terms agreed before the appeal court that the said order should be confirmed. The said order accordingly was confirmed on October 10, 1986, in view of the consent terms given by the plaintiffs and the defendants on October 7, 1986. The consent terms are -
"(1) By consent the order dated July 30, 1986, confirmed. (2) The time for deposit and filing of suit extended by two weeks from today and ten weeks from today respectively.
(3) No order as to costs."
10. These consent terms by no stretch of imagination could be considered as an acknowledgment of the debts by the defendants. It is also clear that ultimately as per the said consent order the amount of Rs. 60,000 was deposited by the defendants and the plaintiffs also accordingly filed a suit as per the order which was confirmed in the appeal court. Now, the mere fact of depositing the amount of Rs. 60,000 as per the direction of the defendants cannot be treated as an acknowledgment of the debts by the defendants. It is further clear that by October 7, 1986, the debts had already become time-barred and, therefore, on that count also it cannot be considered as a valid acknowledgment as provided under section 18 of the Limitation Act. Under these circumstances, the said contention tried to be raised on behalf of the plaintiffs based on section 18 of the Limitation Act and the acknowledgment must be considered as without any substance.
11. The next question that arises for determination is about the waiver of limitation by the defendants and estoppel. As a matter of fact, the plaintiffs have to again fall back only on the consent terms. On behalf of the plaintiffs, Mr. Shah very strenuously tried to content that the plaintiffs have averred in the plaint that there is a waiver on the part of the defendants and as there is no written statement filed by the defendants, the said fact must be held to be established and it would not be established and it would not be permissible to hold that there is no waiver as such. The said contention also, really speaking, is not totally correct. The plaintiffs in para 14 of the plaint have stated as under in this respect :
The plaintiffs, therefore, submit that the claim of the plaintiffs is within time. The plaintiffs further submit that all objections by the defendants to the claim of the plaintiffs on the ground of limitation have been given up or are deemed to be given up by the defendant at the time when the said consent terms were filed in the said appeal and when the defendants submitted to the said consent order dated October 10, 1986, in the said appeal No. 837 of 1986.The plaintiffs further say that the said consent order dated October 10,1986, has been further acted upon by the defendants by depositing the sum of Rs. 60,000 in this hon'ble court on November 25, 1986, within the time extended by the said appeal order dated October 10, 1986."
12. The plaintiffs have also averred in the beginning of para 14 as under :
"The plaintiffs submit that although the defendants urged the plea of limitation for the first time in the said Appeal No. 837 of 1986, the defendants have condoned and waived the said plea by admitting and acknowledging the liability to pay the aforesaid amount to the plaintiffs and by entering into consent terms and submitting to a consent order in the said appeal whereby time to file the suit by the plaintiffs pursuant to the order dated July 30, 1986, was extended by a period of ten weeks from October 10, 1986."
13. Reading the said contentions raised in para 14 of the plaint, it is clear that the said plea of waiver is based on the consent terms dated October 10, 1986, on the basis of which the consent order confirming the original court's order came to be passed. I have already reproduced the consent terms earlier and by no stretch of imagination it could be considered to be a waiver of the ground of limitation. By the consent terms only the order passed by the lower court was agreed to be confirmed. Similarly, the time which was granted earlier by the trial court for the depositing of the amount specified in the order and filing of the suit was extended. This also by no stretch of imagination can be said to be a waiver of the ground of limitation on the basis of which the suit for recovery of the debts due to the plaintiffs could be said to have been barred by limitation. Apart from this, there is a catena of decisions on the basis of which it could be said that there can be no waiver of the ground of limitation even if it is assumed that in fact the said consent terms could be considered as waiver. Under section 3 of the Limitation Act, it is the duty of the court to also consider whether the suit is barred by limitation or not even if no such defence is taken by the defendants in a suit. Therefore, there cannot be such waiver against the provisions of limitation. Reliance could be placed on the ruling reported in AIR 1920 PC 139 which has been followed in ILR 1968 47 Patna 262. In view of this, there also cannot be any estoppel which could be pleaded by the plaintiffs successfully. The defendants cannot be said to be estopped from pleading that the suit is barred by limitation when in fact the claim of the plaintiffs clearly appears to be barred by limitation taking into consideration article 15 of the Limitation Act.
14. As far as the contention raised on behalf of the plaintiffs that the consent order must relate back to the date of filing of the petition under the companies Act is concerned, it must be said that the said contention has no substance at all. I have already held above that the said consent terms cannot be termed as an acknowledgment of the debts and therefore,once they are not an acknowledgment they cannot relate back to the date of the petition.
15. It was also tried to be contended that the defendants had taken the plea of limitation for the first time in the appeal against the order passed in the company petition by the original court. Now in this respect, it must be stated that the defendants could not have taken the plea of limitation before the original court at all as at that time the debts were definitely within the period of limitation. It is only during the pendency of the said company petition that the debts became time-barred and, therefore, when the matter went in appeal and the defendants felt that the said debts were time-barred, they probably tried to raise that contention before the appeal court.
16. It was tried to be contended that the appeal court normally would not have confirmed the order if the debts were prima facie barred by limitation. That confirmed cannot have merits at all. Merely because the appeal court confirmed the order passed by the original court in respect of the company petition, it cannot be inferred that the appeal court was of the opinion that the debts were not time-barred. If the winding up order had been passed, then probably one could say that the said order would relate back to the date of the filing of the petition. But, in the present case, in fact there is no order of winding up passed at all. On the contrary, as the conditional order was satisfied by the defendants by depositing Rs. 60,000, the petition of the plaintiffs stood dismissed. Therefore, the plaintiffs cannot get any advantage on the said basis. It is also tried to be contended that by consent order the appeal court granted further time to the plaintiffs to file the suit and, therefore, in the extended period granted by the court the suit cannot be held to be barred by limitation.Now extension of time to file the suit has in fact no relevance. The court cannot extend period of limitation by granting any extension of time. Apart from this, it is clear in the present case that it were necessary for the court to extend the time given by the original court as, if it was not so extended the defendants would have been entitled to lift the amount they were ordered to deposit. As per the order of the original court, the defendants were ordered to deposit Rs. 60,000 within eight weeks, to show their bona fides and it was further ordered that in case the present plaintiffs do not file a suit against the defendants within eight weeks, the defendants would be entitled to the refund of the amount deposited. The order further provides that if the suit is filed by the plaintiffs within eight weeks, then the amount deposited would remain deposited till the decision of the suit. Hence as the time given to file the suit had expired due to filing of the appeal, it was required to be extended further. It cannot mean that the court intended to extend the time of limitation. In fact the court has no power to extend the time in this manner at all.
17. Though the plaintiffs in terms have not claimed in their plaint that they are entitled to the benefit of section 14 of the Limitation Act. it is necessary to consider whether the said section can be of any assistance to the plaintiffs. It must be also stated here that in fact learned counsel appearing for the plaintiffs did not advance any arguments on the point that the plaintiffs would be entitled to the exclusion of the time as provided under section 14 of the Limitation Act. It was only when counsel for the defendants while replying to a query made by the court, tried to explain during the course of the arguments and contended that even section 14(1) of the Limitation Act would not be applicable to the present case. Now, therefore, one must proceed on the premise that the plaintiffs in their plait do not make out a case of exclusion of the period which was utilised in prosecuting the company petition under section 14(1) of the Limitation Act and all the facts necessary for founding such a contention also do not appear to have been made out in the plaint. Mr. Shah, learned counsel appearing for the plaintiffs, when confronted with this position, tried to rely on the contents of para 14 of the plaint and he tried to put stress on the fact that the plaintiffs actually were prosecuting a proceeding in a civil court and the said proceeding was in respect of the matter in issue as required by section 14(1) of the Limitation Act and, therefore, even on the facts which have been stated in para 14 of the plaint, he would be able to invite this court to give the benefit of section 14 of the Limitation Act and exclude the entire period which was lost in prosecuting the said proceeding before the court in the company petition. Now in fact all the fact that are necessary for the submissions required to be made in respect of the provisions of section 14 of the Limitation Act definitely do not appear to have been made out in para 14 of the plaint. However, even if some benefit is to be given to the plaintiffs in this respect and the contents of para 14 are stretched to mean that the plaintiffs claim the benefit of section 14 of the Limitation Act, it would be necessary to consider whether the plaintiffs would be entitled to the benefit of the same. Section 14 of the Limitation Act runs as under :
"14.(1) In computing the period of limitation for any suit the time during which the plaintiff has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of appeal or revision, against the defendant shall be excluded, where the proceeding relates to the same matter in issue and is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.
(2) In computing the period of limitation for any application the time during which the applicant has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of appeal or revision, against the same party for the same relief shall be excluded where such proceeding is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.
(3) Notwithstanding anything contained in rule 2 of Order XXIII of the Code of Civil Procedure, 1908, the provisions of sub-section (1) shall apply in relation to a fresh suit instituted on permission granted on the court under rule 1 of that order, where such permission is granted on the ground that the first suit must fail by reason of a defect in the jurisdiction of the court or other cause of a like nature."
18. Now as far as section 14(2) of the Limitation Act is concerned,It is nobody's case that it is applicable. For application of section 14(2) one more condition is required to be satisfied that in the proceedings which were taken earlier the same relief must have been claimed and,therefore, section 14(2), obviously does not apply. Now, only section 14(1) therefore, would be necessary to be considered. According to the defendants, for application of section 14(1) it is necessary to show that the civil proceedings, which were taken earlier by the plaintiffs, were relating to the same matter in issue and that the said matter was prosecuted in good faith in a court which from defect of jurisdiction or other cause of a like nature, was unable to entertain it. It was contended that in a company petition what was sought was the winding up of the company and though it could be said that ultimately if the winding up of the company was ordered, some pro rata amount due to the plaintiffs could have been recovered in the said proceedings, it does not necessarily mean that the matter in issue in the company petition was the same as in the present suit. It was also contended that the court should be unable to entertain the proceeding and if the court was able to entertain the proceeding then also section 14(1) will have no application. Now there is some substance in the contention that the proceedings in the form of a company petition were not or could not be considered as in respect of the matter in issue in this suit. In Yashwant Deorao v. Walchand Ramchand, , it has been held that there can be no excluding under section 14 of the Limitation Act of time occupied by the insolvency proceedings the decree-holder may be able to realize his debt wholly or in part, but this is a mere consequence or result. Not only is the relief of a different nature in the two proceedings but the procedure is also widely divergent. The said observations would also squarely apply to the present facts of the case. In the present case, in the company petition the plaintiffs had asked for winding up of the company and, therefore, the observations made in the said decision by the Supreme Court definitely would apply and, therefore, contention tried to be raised now before me that the plaintiffs are entitled to the exclusion of the time in view of section 14 of the Limitation Act cannot be considered as having substance. In Kashiram v. Santokhbai, , relied upon by the defendants, it is also stated that section 14 of the Limitations Act speaks of the enability of the court to enternatin a suit or proceeding on certain specific grounds which are of a formal nature and inability to entertain a suit means not inability to grant relief to the plaintiffs but inability to give him a trial at all. When a suit is dismissed not because the court had no jurisdiction to entertain it, or for any other cause of a like nature, but because it was misconceived or because the proceeding or the suit was not one recognised by law as legal in its initiation, then clearly section 14 of the Act is not attracted to such a suit. Where the suit was dismissed because the proceeding according to the trial court were not recognised by law as legal in their injunction, then section 14 has no applicability. In the present case, the petition under the Companies Act filed by the plaintiffs earlier was entertained and, therefore, it cannot be said that the said petition was not entertained by the court or that the court was unable to entertain the same due to the defect of jurisdiction or other cause of a like nature.
19. On behalf of the defendants, reliance is also placed on the decision reported on Narayan Ambaji Chavan v. Hari Ganesh Navare AIR 1930 Bom 505, wherein it is held that even if it was assumed that an application for revision to the High Court was covered by the words "civil proceeding in a court of appeal" within the meaning of section 14 of the Limitation Act, the further question for decision was whether the High Court was not able to entertain the application from defect of jurisdiction or other cause of like nature. It clearly appears from the said decision that the High Court had refused to interfere on the ground that there was another remedy by way of suit in that matter and, therefore, it was held that in such a matter the conditions necessary under section 14 of the Limitation Act were not satisfied. In the present matter also, it could be that there are two remedies available to the plaintiffs; one of filing a company petition seeking winding up of the company and the other of a suit for recovery of the amount due. Now, therefore, merely because the proceedings of winding up could not be granted for some reason or the other and the plaintiffs were directed to file a suit for recovery of the debts, it would not mean that the case would be covered by the provisions of section 14 of the Limitation Act. Apart from this, as stated earlier, even if other conditions of section 14(1) are satisfied, for giving benefit of the said section 14(1) the court must not have been able to entertain the proceeding for the reason of defect in jurisdiction or cause of a like nature.The Supreme Court in Gurdit Singh v. Munsha Singh, , held that for proper interpretation of words "cause of a like nature" the said words or clause would be required to be considered ejusdem generis with earlier words "of defect in jurisdiction" and, therefore, where the court had jurisdiction to entertain the company petition, but for some other reason it does not do so, it cannot be said that the court did not grant the application due to a defect similar to the want of jurisdiction. In the result, section 14 of the Limitation Act has no application to the facts of the present case and, therefore, the time that was spent by the plaintiffs in prosecuting the company petition cannot be excluded while computing the period of limitation. Even if the plaintiffs were pursuing a remedy of winding up under the company law, they ought to have filed a suit for recovery of the amount due to them within the period of limitation.
20. I have already observed above that unless the period of limitation is extended due to some reason or the other, the suit filed by the plaintiffs for recovery of the debts is clearly barred by limitation and, therefore, as the period of limitation cannot be considered as extended, the preliminary issue will have to be decided in favour of the defendants. the suit, therefore, must be held to be barred by limitation and, therefore, will have to be dismissed and the same is accordingly dismissed.
21. As the suit is dismissed on the point of limitation, no costs are awarded to the defendants though they ultimately succeed in getting the suit dismissed. Parties to bear their respective costs.
22. The amount of Rs. 60,000 which is deposited as per the order of the court passed in the company petition be refunded to the defendants after a period of four weeks. Whatever has accrued to the said amount of Rs. 60,000 shall also be refunded to the defendants. In case the amount has been deposited in the bank and has not matured for withdrawal, it may be withdrawn before maturity if the defendants so desire.
23. The prothonotary and senior master to act on the record of this case for return of the said deposited amount of Rs. 60,000.